Citation : 2022 Latest Caselaw 5121 Cal
Judgement Date : 5 August, 2022
05.8.2022 Court No.33
SD CRR 1695 of 2019
In the matter of: Tirtha Sankar Das & Anr.
....Petitioners.
Mr. Somnath Ray Chowdhury ... for the Petitioners.
Learned counsel for the petitioners submits that due to
inadvertence, there is a mistake crept in the third line of the judgment
dated June 9, 2022. Instead and place of "1st Court" it has gone down
as "2nd Court".
Thus, it should be read as "1st Court" instead of "2nd Court".
Let the same be treated as part of the judgment dated June 9,
2022. Rest of the judgment dated June 9, 2022 remains unaltered.
(Ajoy Kumar Mukherjee, J.)
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